NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  2403/2008

DORIS JOHN  & ANR.                                 APPELLANT(S)

                               VERSUS

JANE WESLEY                                        RESPONDENT(S)

J U D G M E N T

KURIAN, J.

The  dispute  in  this  case  originated  in  1992,

leading  to  a  suit  for  eviction.   The  Trial  Court

dismissed  the  eviction  petition  and  the  same  was

reversed by the High Court.  Thus, the appellants are

before this Court.

2. On hearing the parties for some time, we sensed

an element of settlement and accordingly, with the

consent of the parties, the parties were referred to

the Bangalore Mediation Centre, Bengalure, to explore

the possibility of an amicable settlement.

3. We are happy to note that before the Bangalore

Mediation Centre, Bengalure, the parties have arrived

at an amicable settlement of all the disputes between

them.   They  have  also  filed  a  Memorandum  of

Settlement  dated  30.05.2018  duly  signed  by  the

parties, which shall form part of this judgment.

4. The  appeal  is  disposed  of  in  terms  of  the

Memorandum  of  Settlement  dated  30.05.2018.   Let  a

decree be drawn in terms of the settlement, referred

to above.

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5. Pending  applications,  if  any,  shall  stand

disposed of.

6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; SEPTEMBER 19, 2018.

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